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[Cites 0, Cited by 0] [Section 7(3A)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3A)(a) in Public Debt Rules, 1946

(a)the transfer shall be made in writing in Form IIIA:
(aa)[ the transfer of a Treasury Savings Deposit Certificate or a Defence Deposit Certificate held in the names of two adults whether payable to them jointly or to either or to either or survivor, shall be made by both of them jointly and on the death of one of them by the survivor;] [Inserted by G.S.R. 1614, dated 7.11.1964]